Pramath Patnaik, J. - (1.) Common issues are involved in both these writ petitions, hence they have been taken up together and are being disposed of by this common order.
(2.) In the captioned writ applications, the petitioners have inter alia prayed for direction upon the respondents to consider their case for appointment on the post of police constable, as they come within the zone of consideration having qualified all events and declared successful.
(3.) Learned counsel for the respondents submits that because of some dispute with respect to selection of the candidates for the post of 'Constable' in four districts; Hazaribagh, Koderma, Chatra and Giridih; the matter was inquired into and report was prepared wherein 932 candidates were found to be beneficiaries of malpractices by making over-writing etc. in master chart and petitioners name find place in those 932 candidates; hence, they have rightly been denied appointment. It has further been submitted that denial of appointment of those 932 candidates, who have applied for the posts of constable vide advertisement no. 01/2004 being the beneficiaries of malpractice; has also been upheld by the decision of Hon'ble Division Bench of this Court.;